Section 23 in Jammu and Kashmir Co-operative Societies Rules, 2001
23. Procedure for filling up vacancy in the Board/Committee of the Co-operative society
- Any interim vacancy caused in the Board/Committee of a Co-operative Society arising due to death, resignation, expulsion or incurring any of the disqualifications as laid down in the Act/Rules/Bye laws may be filled by Co-option by the Board/Committee of that society from the constituency to which the Ex-member belonged.[in case the number of vacancies do not exceed fifty percent the vacancies can be filled by Co-option.][Substituted for "If, however, the number of such vacancies is more than two such vacancies may be filled in through by election in terms of provisions prescribed under these rules." by SRO 1 dated 4th January, 2005.]
